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Delhi High Court - Orders

Mange Ram vs Rajesh Narain Goel on 18 September, 2023

                                    $~18
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           RC.REV. 147/2021, CM APPL. 34806/2021 & CM APPL.
                                                53810/2022
                                                MANGE RAM                            ..... Petitioner
                                                                                      Through:                 Mr. Pranav Gupta, Adv.

                                                                                      versus

                                                RAJESH NARAIN GOEL                            ..... Respondent
                                                                 Through: None.
                                                CORAM:
                                                HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                 ORDER

% 18.09.2023 [Physical Hearing/Hybrid Hearing (as per request)]

1. Learned Counsel who appears on behalf of the Petitioner/tenant submits that the issue in the present Petition was crystalised in the order dated 13.09.2022 passed by a Coordinate Bench of this Court when Notice was issued to the Respondent/landlord.

2. Learned Counsel for the Petitioner/tenant submits that the Respondent/landlord have been served, through his Counsel, on 10.04.2023 via courier and the same has been delivered on 20.04.2023. A copy of the courier receipt and its tracking report is annexed at Annexure A (colly.) to the case file.

2.1 Learned Counsel for the Petitioner/tenant submits that possession of the premises i.e., one shop out of the property bearing no. 407/D-1, Gadodia Road, Than Singh Nagar. Anand Parbat, New Delhi-110005 has been taken over by the Respondent/landlord in Execution Proceedings on 08.12.2022.

RC.REV. 147/2021 Page 1 of 2

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/09/2023 at 23:10:00 2.2 In this view of the matter, learned Counsel for the Petitioner/tenant seeks time to obtain instructions, whether he wishes to pursue the present Petition.

3. List the matter on 19.03.2024.

TARA VITASTA GANJU, J SEPTEMBER 18, 2023/r Click here to check corrigendum, if any RC.REV. 147/2021 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/09/2023 at 23:10:00